URMILA PATI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed in Court today be kept on record.

(2.) The petitioner's husband was the Head Teacher of a Primary School. He retired from service on 30.06.1995. The Pension Payment Order was issued by the respondent Authorities on 11.10.2001. An amount of Rs. 29,937/- was deducted on account of alleged over-drawal. Being aggrieved, the petitioner has approached this Court by way of the present writ petition.

(3.) Learned Counsel for the petitioner submitted that recovery of excess payment cannot be made from the retiral benefits of an employee unless such excess payment was made to the concerned employee because of some misrepresentation or fraud on his part. In support of her submission, Learned Counsel relied on several decisions of this court and primarily on three Supreme Court decisions in the cases of Shyam Babu Verma v. Union of India, (1994) 3 SCC 521 , Syed Abdul Qadir v. State of Bihar, (2009) 3 SCC 475 and State of Punjab v. Rafiq Masih, (2014) 8 SCC 883 . In paragraph 12 of the last of the said three judgments, the Hon'ble Apex Court observed as follows:-